Section 5(4) in The Administrative Tribunals Act, 1985
(4)Notwithstanding anything contained in sub-section (1) [* * *] [The words " or sub-Section (3)" omitted by Act 19 of 1986, Section 6 (w.r.e.f. 1.11.1985).], the Chairman-(a)[ may, in addition to discharging the functions of the Judicial Member or the Administrative Member of the Bench to which he is appointed, discharge the functions of the Judicial Member or, as the case may be, the Administrative Member, of any other Bench;] [Substituted by Act 19 of 1986, Section 6, for Clause (a) (w.r.e.f. 1.11.1985).](b)may transfer [a Member] [Substituted by Act 1 of 2007, Section 4, for " the Vice-Chairman or other Members" (w.e.f. 19.2.2007).] from one Bench to another Bench;(c)[ may authorise [the Judicial Member] [ Substituted by Act 19 of 1986, Section 6, for Clause (c) (w.r.e.f. 1.11.1985).] or the Administrative Member appointed to one Bench to discharge also the functions of [the Judicial Member or the Administrative Member, as the case may be] [ Substituted by Act 1 of 2007, Section 4, for " the Vice-Chairman or as the case may be, the Judicial Member or the Administrative Member" (w.e.f. 19.2.2007).] of another Bench; and](d)may, for the purpose of securing that any case or cases which, having regard to the nature of the questions involved, requires or require, in his opinion or under the rules made by the Central Government in this behalf, to be decided by a Bench composed of more than [two Members] [Substituted by Act 19 of 1986, Section 6, for " three Members" (w.r.e.f. 1.11.1985).] issue such general or special orders, as he may deem fit:[Provided that every Bench constituted in pursuance of this clause shall include at least one Judicial Member and one Administrative Member.] [Inserted by Act 19 of 1986, Section 6 (w.r.e.f. 1.11.1985).][* * *] [Sub-Section (5) omitted by Act 19 of 1986, Section 6 (w.r.e.f. 1.11.1985).]
